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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(7) in Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Rules, 2021

(7)A significant social media intermediary and an online gaming intermediary who enables the users to access any permissible online real money game shall enable users who register for their servicesfrom India, or use their services in India, to voluntarily verify their accounts by using any appropriatemechanism, including the active Indian mobile number of such users, and where any user voluntarilyverifies their account, such user shall be provided with a demonstrable and visible mark of verification,which shall be visible to all users of the service:Provided that the information received for the purpose of verification under this sub-rule shall notbe used for any other purpose, unless the user expressly consents to such use.